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State of Madhya Pradesh - Section

Section 480 in M.P. Civil Court Rules, 1961

480.

On each application the Head Copyist or the officer-in-charge shall endorse the date of its receipt and shall initial the endorsement. If the applicant is present in person, the Head Copyist shall immediately give a receipt in the prescribed Form (No. 11-68) for the advance received with the application.